Daulat Ram vs State Of Himachal Pradesh And Others

Sandeep Sharma, J

By way of instant petition filed under Rule 16 of Himachal Pradesh High Court Original Writ Rules, 1997 read with Order 21 CPC, prayer has been

made for implementation of order dated 20.6.2018 passed by erstwhile Himachal Pradesh Administrative Tribunal in OA(D) No. 175 of 2018, titled

Daulat Ram vs. The State of H.P. and others, whereby learned Tribunal, disposed of the Original Application with a direction to the respondents to

consider and decide the case of the petitioner in light of Office Memorandum dated 18.9.2017 (Annexure A-2 of the Original Application), subject to

verification that the petitioner is covered by the same, within three months from the date of production of a certified copy of the order. Since the

respondents have failed to implement the order of the Himachal Pradesh Administrative Tribunal, petitioner has approached this Court in the instant

proceedings, seeking implementation of the order passed by Himachal Pradesh Administrative Tribunal.

Mr. Arvind Sharma, learned Additional Advocate General, while accepting notices on behalf of the respondents, stated that though he has reasons

to believe that the order in question stands implemented, but if not, same would be complied with, within a period of two weeks.

Consequently, in view of the fair stand taken by learned Additional Advocate General, this Court sees no reason to keep the present petition alive

and same is disposed of with a direction to the respondents to do the needful in terms of order (supra), within two weeks, failing which petitioner

would be at liberty to get the present petition revived, so that appropriate steps towards execution of the order in question are taken. Petition stands

disposed of in above terms.